Punjab-Haryana High Court
Pankaj Bhalla vs State Of Haryana & Others on 10 July, 2019
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CRM-20395-2019 in/and
Crl. Misc. No. M-43815 of 2018
Date of Decision: July 10, 2019
Pankaj Bhalla ..........PETITIONER
VERSUS
State of Haryana and another ........RESPONDENTS
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Alka Chatrath, Advocate and
Ms. Daljeet Kaur, Advocate
for the petitioner.
Mr. Raj Kumar Makkar, Sr. D.A.G., Haryana.
Mr. Dinesh Trehan, Advocate
for the complainant.
*******
SURINDER GUPTA, J.(Oral)
CRM-20395-2019 This is application to withdraw the main petition, which is fixed for today.
Learned counsel for the applicant-petitioner submits that she wants to withdraw the main petition with liberty to file fresh one, if so, required.
In view of submissions of learned counsel for the applicant- petitioner, the application is allowed. CRM-M- 43815 of 2018 Dismissed as withdrawn with liberty as prayed for.
( SURINDER GUPTA )
July 10, 2019 JUDGE
Jyoti-II
Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 14-07-2019 14:06:49 :::